Delhi High Court - Orders
Raghav Chadha vs Ramesh Bidhuri & Ors on 21 April, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EL.PET. 3/2019 & I.A. 16732/2019
RAGHAV CHADHA ..... Petitioner
Through: None.
versus
RAMESH BIDHURI & ORS. ..... Respondents
Through: Mr. Ripu Daman Bhardwaj, Mr.
Neeraj, Mr. Amit Tiwary and Mr.
Kushagra Kumar, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 21.04.2022
1. The matter was last listed on 29th January, 2021. Thereafter, on account of restricted court functioning in wake of COVID-19 pandemic, the matter was being adjourned en bloc.
2. As per the office noting - service qua the Respondent No. 18 is still incomplete. There is no appearance on behalf of Respondents No. 1 to 27.
3. Issue fresh notice to all unserved Respondents, by all permissible modes, upon filing on process fee, returnable on the next date of hearing.
4. List before Ld. Joint Registrar for completion of service on 24th May, 2022.
SANJEEV NARULA, J APRIL 21, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:22.04.2022 12:32:48